Section 14 — Duration and dissolution of the Council.

(1) The duration of any Council constituted under this Act shall be 1 [four years] from the date of its first meeting. (2) Notwithstanding the expiration of the duration of a Council (hereafter in this sub-section referred to as the former Council), the former Council shall continue to exercise its functions under this Act until a new Council is constituted in accordance with the provisions of this Act and on such constitution the former Council shall stand dissolved.

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